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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Jharkhand - Subsection

Section 10A(3) in The Bihar School Examination Board Act, 1952

(3)On the expiration of the period of supersession specified in the notification issued under sub-section (1), of the State Government-
(a)may extend the period of supersession for such further time as it may consider necessary, or
(b)may reconstitute the Board as provided in Section 4 and Section 4A.]